Section 62 in The Code of Criminal Procedure, 1989 (1933 A. D.)
62. Police to report apprehensions.
- Officers-in-Charge of police-stations shall report to the District Magistrates, or, if he so directs, to the Sub-Divisional Magistrate, the cases of all persons arrested without warrant, within the limits of their respective stations, whether such persons, have been admitted to bail or otherwise.
